Section 82 in The Police Enhanced Penalties Ordinance, 2005
82. Failure to provide data or furnish information under section 81.
(1)If any person required to furnish any data, information or return under section 81 -(a)wilfully refuses or without lawful excuse neglects to furnish such data, information or return ; or(b)wilfully furnishes or causes to be furnished any data information or return which he knows or has reasons to believe to be incorrect or false,-he shall be liable to a penalty, which may extend to five thousand rupees and in case of continuing default to a further penalty which may extend to one hundred rupees for each day after the first day during which the default continues.(2)If any person, engaged in connection with the collection of data, or information under section 81 or compilation or computerization thereof wilfully discloses any such data, information or the contents of any return given or made under that section, otherwise than in execution of his duties under that section or for the purposes of the prosecution of an offence under the Act or under any other law for the time being in force, he shall be liable to a penalty which may extend to ten thousand rupees.
